Section 125(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3)Where permission is refused in any case, and the underraiyat gives a declaration in writing relinquishing his rights in the land, the competent authority shall, in accordance with the rules made in this behalf, lease out the land to any other person who shall acquire all the rights of the under-raiyat who relinquished his rights.
